UNITED INDIA INSURANCE COMPANY LIMITED Vs. K BALASUBRAMANIAN

JUDGEMENT

(1.) These Civil Miscellaneous Appeals have been filed against the Award dated 31.12.2007, passed in MCOP.Nos.68 and 1420 of 2001, on the file of the Motor Accidents Claims Tribunal / Principal District Judge, Madurai.

(2.) Since both the Civil Miscellaneous Appeals are arising out of the same accident, they are heard together and disposed of by way of this common Judgment.

(3.) The appellant / Insurance Company in both the appeals is fourth respondent in the claim petition. They have filed these appeals challenging only the quantum of compensation granted to the claimants. The parties are referred to as per their rank in the claim petitions.